Madhya Pradesh High Court
Sanjay Singh vs The State Of Madhya Pradesh on 7 April, 2026
NEUTRAL CITATION NO. 2026:MPHC-GWL:11438
1 WP-3670-2017
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE ANAND SINGH BAHRAWAT
ON THE 7 th OF APRIL, 2026
WRIT PETITION No. 3670 of 2017
SANJAY SINGH
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Dharmendra Singh Raghuwanshi, Advocate for petitioner.
Shri G.K. Agarwal, Government Advocate for respondents/State.
ORDER
This petition, under Article 226 of the Constitution of India, has been filed seeking following relief(s):-
"(i) That, the present petition filed by the petitioner may kindly be allowed;
(ii) That, the impugned order dated 16.3.2017 Annexure P/1 passed by the respondents may kindly be directed to be set aside and the respondents may kindly be directed to reinstate the petitioner in service on the post of Hand Pump Technician with all consequential benefits.
(iii) That, any other just, suitable and proper relief, which this Hon'ble Court deems fit, may also kindly be granted to the petitioner. Costs be also awarded in favour of the petitioner."
2. Learned counsel for petitioner submits that this petition may be disposed of by granting liberty to petitioner to file a fresh representation before the competent authority with a direction to the competent authority to decide the same within the stipulated period.
3. Learned counsel for respondent/State has not opposed the innocuous Signature Not Verified Signed by: ROHIT SHARMA Signing time: 4/8/2026 11:29:29 AM NEUTRAL CITATION NO. 2026:MPHC-GWL:11438 2 WP-3670-2017 prayer made by learned counsel for petitioner.
4. Heard learned counsel for the parties.
5. Considering the above, the present petition is disposed of in the following manner:
(i) Petitioner shall submit a fresh and detailed representation before the respondent/ competent authority within a period of one month; and
(ii) In turn, the respondent/competent authority shall consider the representation of petitioner in the light of order dated 01.03.2025 passed in WP. No.1652/2024 [Arif Khan Vs. M.P. Sasan Dwara Pramukh Sachiv Van Vibhag And Others] , the judgment in the matter of Deepak Singh Tomar Vs. Union of India & Others reported in 2016 (IV) MPJR 65 and the Circular dated 24.07.2018 by which the punishment under Section 325 of IPC has been removed from the category of moral turpitude & decide the said representation afresh on the basis of aforesaid judgments without getting influenced by earlier rejection order dated 16.03.2017, by passing a reasoned and speaking order within a period of three months from the date of receipt of the certified copy of this order.
6. Till a decision is taken on the representation of petitioner, interim relief granted earlier on 30.06.2017 shall remain continue.
7. It is made clear that this Court has not expressed any opinion on the merits of the case.
(ANAND SINGH BAHRAWAT) JUDGE "R"
Signature Not Verified Signed by: ROHIT SHARMA Signing time: 4/8/2026 11:29:29 AM